PREM CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.25/2022, registered at Police Station Mathania, Dist. Jodhpur City East, for the offences under Ss. 420 of IPC and Sec. 3(1)(f)(r)(s), 3(2)(va) of the SC and ST (Prevention of Atrocities) Act against the order dtd. 26/2/2024 passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act Cases, Jodhpur Metropolitan, Jodhpur, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) Leaned counsel for the appellant submitted that the appellant has been falsely implicated in the present case. Learned counsel submitted that the complainant Tulchhi and Papudi have executed a sale deed in favor of Smt. Gomti on 25/2/2021, wherein the petitioner Prem Chand has signed as a witness only on behalf of the complainant.